CHAIRMAN KARNATAKA HOUSING BOARD Vs. PRAMEELA BAI

JUDGEMENT

(1.) Heard the learned counsel for the appellants and learned counsel for the respondents.

(2.) This appeal is filed to set aside the order dtd. 7/10/2021 on I.A. Nos. I and II in O.S.23/2021 on the file of the II Additional Senior Civil Judge, Ballari restraining the defendant Nos.1 to 8 and defendant No.15 from alienating or creating any charge over the application schedule properties.

(3.) The Trial Court, after considering the material available on record, allowed both the applications and directed the defendant Nos.1 to 8 and defendant No.15 not to alienate the suit schedule properties, till the disposal of the suit. Hence, being aggrieved by the said order, the present appeal is filed.